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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(3) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(3)Every dealer who brings any goods into a local area of a value of one lakh rupees in a year, for use in manufacture or processing of goods and every other dealer who brings into a local area any goods of the value of two lakh rupees in a year, shall be liable to pay tax under this Act.